SUBRATA DEBNATH Vs. TRIPURA UNIVERSITY (A CENTRAL UNIVERSITY)

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dated 30.05.2017 in WP(C) No.367 of 2016.

(2.) Brief facts are as under :

(3.) Before the learned Single Judge the petitioner vehemently argued that the respondent No.2 did not have the requisite educational qualifications for the post in question as per the advertisement. He was not awarded degree by Visva-Bharati University but by a private institute which was not a valid degree. He had relied on certain replies received from Visva-Bharati University in response to his queries under Right to Information Act, 2005 (RTI Act, for short). The learned Single Judge dismissed the petition upon which this appeal is filed.